MS KIMAYA BUILDTECH LLP Vs. RAMESH KAUL

JUDGEMENT

(1.) Notice on this application was issued to the defendants by the order of this Court dtd. 7/10/2022. On the said date, the learned counsel for the defendant no.1 had entered appearance and accepted notice on behalf of the defendant no.1. Notice was, therefore, to be served on the defendant nos.2 to 4.

(2.) The Office Report indicates that the report of service on the remaining defendants is awaited. The learned senior counsel for the plaintiff, however, pleaded that in absence of an ex-parte ad-interim injunction, the plaintiff apprehends that a third-party interest may be created in the property in question, and, therefore, prays for grant of an ad interim relief.

(3.) He has also drawn my attention to the Power of Attorney executed by the defendant nos.2 to 4 in favour of the defendant no.1, which, inter alia, authorizes the defendant no.1 to appear for them, including sign a vakalatnama.